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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(1)While preparing a development scheme or an expansion scheme under Section 24 (hereinafter referred to as the scheme), the Trust shall ensure that after development the saleable area shall, as far as may be, not less than sixty per centum of the total area under the scheme.